High Courts26 May 1999
Iqbal Singh Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (1999) CriLJ 3839 : (1999) 3 RCR(Criminal) 520
Penal Code, 1860 (IPC) — Section 302Punjab Borstal Act, 1926 — Section 5
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 3,148 of 4,612
High Courts26 May 1999
Surinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1999) 4 Crimes 380 : (1999) 3 RCR(Criminal) 495
High Courts26 May 1999
Gian Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1999) 3 AICLR 655 : (1999) 3 RCR(Criminal) 665
High Courts25 May 1999
Gurpritpal Singh Vs Mohinder Singh
Punjab And Haryana At Chandigarh · (2002) 2 LLR 32 : (2001) 2 PLJ 312
High Courts25 May 1999Dismissed
Mange Ram Vs Parbodh Chand Mittal and Others
Punjab And Haryana At Chandigarh · (2000) 1 CivCC 686 : (1999) 123 PLR 131 : (2000) 1 RCR(Civil) 184
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts25 May 1999Dismissed
Dr. Harsh Vardhan and Others Vs Haryana Urban Development Authority and Others
Punjab And Haryana At Chandigarh · (2000) 125 PLR 295 : (2000) 1 RCR(Civil) 117
Haryana Urban Development Authority Act, 1977 — Section 13, 18, 2
High Courts25 May 1999
Devinder Singh alias Binder Vs State of Punjab
Punjab And Haryana At Chandigarh · (1999) 3 RCR(Criminal) 496
High Courts24 May 1999Allowed
Punjab National Bank Vs The Lord Krishan Paper Industries and Others
Punjab And Haryana At Chandigarh · (1999) 3 CivCC 274 : (1999) 123 PLR 125 : (1999) 3 RCR(Civil) 674
Civil Procedure Code, 1908 (CPC) — Section 107(2), 115, 149
High Courts24 May 1999
Sh. Ajit Singh Kakkar Vs The Secretary to Govt. Punjab, Higher Education and Language Deptt. Punjab Chandigarh and Others
Punjab And Haryana At Chandigarh · (1999) 123 PLR 305
High Courts24 May 1999Allowed
Surmukh Singh, Ex. Havildar Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1999) 123 PLR 50
Pension Regulations for Army, 1961 — Regulation 173
High Courts24 May 1999Allowed
Smt. Santosh Phogat Vs The State of Haryana and Another
Punjab And Haryana At Chandigarh · (1999) 123 PLR 231
Constitution of India, 1950 — Article 226
High Courts24 May 1999Dismissed
Sohan Singh and Others Vs Ajit Singh and Others
Punjab And Haryana At Chandigarh · (2000) 1 ILR (P&H) 253 : (2000) 1 RCR(Civil) 412
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(1), Order 23 Rule 1(2)Partition Act, 1893 — Section 3(1)
High Courts24 May 1999Dismissed
Printers Engineering Company Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2000) 126 PLR 205 : (2000) 1 RCR(Civil) 54
Constitution of India, 1950 — Article 226Haryana Urban Development Authority Act, 1977 — Section 17
High Courts21 May 1999
Smt. Raj Rani and Others Vs Ram Lal
Punjab And Haryana At Chandigarh · (1999) 3 CivCC 193 : (1999) 123 PLR 115 : (1999) 3 RCR(Civil) 672
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(1)
High Courts21 May 1999Dismissed
Choor Singh Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1999) 123 PLR 324 : (1999) 4 RCR(Civil) 698
Constitution of India, 1950 — Article 226, 227
High Courts21 May 1999Dismissed
Ballarpur Industries Limited Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2000) 117 STC 39
Constitution of India, 1950 — Article 226Haryana General Sales Tax Rules, 1975 — Rule 28A, 28A(5)
High Courts21 May 1999
Bohar Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 2 RCR(Criminal) 387
High Courts21 May 1999
Ballarpur Industries Limited Vs State of Haryana and another
Punjab And Haryana At Chandigarh · (1999) 123 PLR 103 : (1999) 3 RCR(Civil) 711
Constitution of India, 1950 — Article 226
High Courts21 May 1999
Ram Kishan Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 3 AICLR 279 : (2000) 2 RCR(Criminal) 395
High Courts21 May 1999Dismissed
Kewal Singh Vs Gurjant Singh and Others
Punjab And Haryana At Chandigarh · AIR 2000 P&H 60 : (1999) 3 CivCC 331 : (1999) 123 PLR 169 : (1999) 3 RCR(Civil) 563
Civil Procedure Code, 1908 (CPC) — Section 11Specific Relief Act, 1963 — Section 20